CHANDIGARH OVERSEAS PRIVATE LIMITED Vs. AVTAR CHAND SHARMA

JUDGEMENT

(1.) The State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission', disposed of Consumer Complaint No. 719 of 2017 and Consumer Complaint No. 720 of 2017 vide a common Order dated 03.04.2018.

(2.) These two Appeals, F.A. No. 1996 of 2018 and F.A. No. 1997 of 2018, have been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the said Order dated 03.04.2018 passed by the State Commission.

(3.) The Appellants herein, in both the Appeals, Chandigarh Overseas Private Limited and its one Director, were the Opposite Parties before the State Commission, in both the Consumer Complaints, and are hereinafter being referred to as the 'Builder Co.'. The Respondent herein, Mr. Avtar Chand Sharma, was the Complainant before the State Commission, in both the Consumer Complaints, and is hereinafter being referred to as the 'Complainant'.